| Contents |
| Title |
Indian Tramways Act, 1886 |
| Sections |
Particulars |
| 1. |
Short title and commencement |
| 2. |
Local extent |
| 3. |
Definitions |
|
Orders Authorising The Construction of Tramways |
| 4. |
Application for and consent necessary to making of order |
| 5. |
Consent of local or road-authority not necessary in certain cases |
| 6. |
Procedure for making order |
| 7. |
Contents of order |
| 8. |
Further order |
| 9. |
Power to authorise joint work by local authorities |
| 10. |
Cessation of powers given by an order |
|
Construction and Maintenance of Tramways |
| 11. |
Mode of formation of tramway |
| 12. |
Inspection of tramway before opening |
| 13. |
Agreement between road-authority and promoter as to repair of roadway |
|
Traffic on Tramways |
| 14. |
Rights of promoters and the public over tramways |
| 15. |
Tolls leviable by promoter or lessee |
| 16. |
Carriage of dangerous or offensive goods |
|
Licenses to use Tramways |
| 17. |
Grant to third parties of licenses to use tramway in certain events |
| 18. |
Licensee to give to promoter or lessee an account of traffic |
|
Discontinuance of Tramways |
| 19. |
Cessation of powers of promoter and lessee on discontinuance of tramway |
| 20. |
Powers of road-authority on cessation of powers of promoter |
|
Insolvency of Promoter |
| 21. |
Proceedings in case of insolvency of promoter |
|
Purchase of Tramways |
| 22. |
Future purchase of undertaking by local authority |
|
Working of Tramways Owned By Local Authorities |
| 23. |
Lease of, or working of, tramway by local authority |
|
Rules |
| 24. |
Power to make rules |
| 25. |
Power to impose penalty by rule |
| 26. |
Procedure for making, and publication of, rules |
|
Offences |
| 27. |
Penalty for failure of promoter, lessee or licensee to comply with act or order |
| 28. |
Penalty for obstructing promoter in exercise of his powers |
| 29. |
Penalty for interfering with tramway |
| 30. |
Penalty for using tramway with carriage having flange-wheels |
| 31. |
Penalty for evading payment of proper toll |
| 32. |
Penalty for taking or sending dangerous or offensive goods without giving notice |
| 33. |
Penalty for licensee not giving to promoter or lessee an account of traffic or giving false account |
| 34. |
Saving of prosecutions under other laws |
|
Settlement of Differences |
| 35. |
Differences between promoters or lessees and authorities |
|
Recovery of Tolls |
| 36. |
Recovery of moneys due from promoters and, in certain cases, from lessees |
| 37. |
Recovery of tolls from licensees |
| 38. |
Recovery of tolls from passengers |
|
Savings |
| 39. |
Promoter to have right of user only |
| 40. |
Saving of power over roads traversed by tramways |
| 41. |
Saving of power of local authority and police to regulate traffic on roads |
|
Supplemental Provisions |
| 42. |
Promoters, lessees and licensees to be responsible for all injuries |
| 43. |
Want of funds not a sufficient reason for default |
| 44. |
Power to exempt from municipal taxation |
| 45. |
Application by local authorities of local funds to tramways |
| 46. |
Extension of Act to existing tramways |
| 47. |
Prohibition of construction of tramways except under this Act |
| 48. |
Transfer of control on exclusion of local area from circle of local authority |
| 49. |
[Explanation and amendment of section 54 of Railway Act.]- Rep. by the Indian Railways Act, 1890 (9 of 1890), s. 2 and the First Schedule. |
| 50. |
Powers of Government exercisable from time to time |
